Supreme Court - Daily Orders
Nurallah Kamruddin Veljee vs Farid Veljee on 25 October, 2019
Bench: N.V. Ramana, Sanjiv Khanna, Krishna Murari
ITEM NO.20 COURT NO.3 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s).9312/2019
(Arising out of impugned final judgment and order dated 06-08-2019
in CRLWP No.140/2019 passed by the High Court of Judicature at
Bombay at Goa)
NURALLAH KAMRUDDIN VELJEE Petitioner(s)
VERSUS
FARID VELJEE Respondent(s)
IA No.133774/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 25-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Santosh Paul, Sr.Adv.
Mr. Kaif Noorani, Adv.
Mr. Arvind Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We direct the petitioner to deposit the amount of Rs.1,50,00,000/- (Rupees one crore fifty lakhs only) before the trial court on or before 04.11.2019, failing which the special leave petition stands dismissed without further reference to the Court.
(SATISH KUMAR YADAV) Signature Not Verified (RAJ RANI NEGI) AR-CUM-PS Digitally signed by SATISH KUMAR YADAV Date: 2019.10.26 12:48:23 IST ASSISTANT REGISTRAR Reason: